KSHETRIMAYUM TEJKESWARE SINGH Vs. MANIPUR UNIVERSITY

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Sr. Counsel appearing for the petitioner.

(2.) According to the petitioner, he is a regular employee of the Educational Multimedia Research Centre (EMMRC), Manipur University holding the post of Producer since 22-11-2011. While he was holding the said post, the Manipur University issued an advertisement dated 10-10- 2019 inviting applications for filling up various posts including the post of Director. Being eligible for appointment as the Director, the petitioner submitted his application but the University has not proceeded further with the process of recruitment thereafter. The grievance of the petitioner is that unless the process is completed within a reasonable time, he is likely to become ineligible sometimes in the 1st week of January, 2021 and being aggrieved by the inaction on the part of the Manipur University, the petitioner has submitted a representation dated 6-11-2020 which is still pending for disposal.

(3.) It has been submitted by Shri N. Jotendro, learned Sr. Counsel appearing for the petitioner that the instant writ petition can be disposed of by issuing an innocuous order and accordingly, the writ petition stands disposed of with the direction that the respondents and in particular, the Registrar, Manipur University shall consider the representation dated 6-11- 2020 submitted by the petitioner within a period of four weeks from today by issuing a speaking order in respect thereof.